142. Transport of ganja only permitted under certain circumstances and only within the same district.
- Passes in triplicate for the transport of ganja from one licensed wholesale warehouse to another in the same district may be granted by the Deputy Commissioner, Superintendent of Excise or Sub-Divisional Officer, but such transfers shall not be permitted save-(a)when the stock in the warehouse to which the ganja is to be transported is likely to become exhausted before a consignment can be obtained from the source of supply, or(b)in order to enable a wholesale vendor, whose licence has been resigned or cancelled, or has not been renewed, to dispose of his unsold stock.
